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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(1) in The Punjab Land Reforms Rules, 1973

(1)A person has 20 hectares of land commanded for irrigation by a perrennial canal the projected intensity ratio whereof is 62 per cent for the whole year. There is a privately owned tubewell with a motor of 5 H.P. installed in that land. Besides, he has Barani land measuring 10 hectares. In this case, the permissible area shall be worked out as follows:-
The first quality land irrigated by canal water = 20x| 622| x| 1100| 6.2 hectares.
The first quality land irrigated by tubewell = 5 hectares.Total area of the first quality land = 6.2 + 5 = 11.2 hectares.Land deemed to be Barani out of 20 hectares = 20 - 11.2 = 8.8 hectares.Barani land = 10 hectares.Total Barani land including land deemed to be Barani = 10 + 8.8 = 18.8 hectares
Value of the Barani land in terms of the first quality land =| 18.8 x 34100| 6.392 hectares
Value of the whole land in terms of the first quality land = 11.2 + 6.392 = 17.592 hectares.Permissible area in terms of first quality land = 7 hectares.Surplus area in terms of the first quality land = 10.592 hectares.Land selected by this person as his permissible area shall be valued accordingly. The area equivalent to 7 hectares of the first quality land shall be allowed to him as permissible area and the rest shall be declared as surplus area.